REGENT COMPUTRONICS PVT. LTD.

Kewal Krishna Khosla Appellant

V/S

Additional District Judge Xivth Respondents

Referred Judgements :-

RAM SAROOP RAI V. SMT. LILAWATI [REFERRED TO]
M/S. ARTIFICIAL LIMBS MFG. CORPN. OF INDIA,KANPUR V. PRESIDING OFFICER,INDUSTRIAL TRIBUNAL III,KANPUR AND ANOTHER [REFERRED TO]
RAJA RAM V. BHAGWAN DAS AND OTHERS [REFERRED TO]
JAGBIR SINGH V. VITH ADDITIONAL DISTRICT JUDGE,BIJNOR AND OTHERS [REFERRED TO]
VASUDEV DHANJIBHAI MODI VS. RAJABHAI ABDUL REHMAN [REFERRED TO]
PARKASH CHAND KHURANA VS. HARNAM SINGH [REFERRED TO]
CHANDRIKA MISIR VS. BHAIYA LAL [REFERRED TO]
SETH LOONKARAN SETHIYA VS. IVAN E JOHN [REFERRED TO]
NAI BAHU VS. LALA RAMNARAYAN [REFERRED TO]
KALLOO VS. UHAKADEVI [REFERRED TO]
STATE OF WEST BENGAL VS. ATUL KRISHNA SHAW [REFERRED TO]
BYRAM PESTONJI GARIWALA VS. UNION BANK OF INDIA [REFERRED TO]
MOHAN LAL VS. RAGHUNATH SINGH [REFERRED TO]
HIRALAL MOOLCHAND DOSHI VS. BAROT RAMAN LAL RANCHHODDAS [REFERRED TO]
KOCHUKAKKADA ABOOBACKER VS. ATTAH KASIM [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. KOCHHAR CONSTRUCTION WORK [REFERRED TO]
SURAIN SINGH VS. MEHENGA [REFERRED TO]
STATE OF MADHYA PRADESH VS. MANGILAL SHARMA [REFERRED TO]
RAPTAKOS BRETT AND COMPANY LIMITED VS. GANESH PROPERTY [REFERRED TO]
HALDIRAM BHUJIAWALA VS. ANAND KUMAR DEEPAK KUMAR [REFERRED TO]
NANHA VS. DEPUTY DIRECTOR OF CONSOLIDATION KANPUR [REFERRED TO]
REHMATULLAH VS. MOHD SHARIF [REFERRED TO]
B K THAPAR VS. SUDHIR KUMAR [REFERRED TO]

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has arisen from the order dated 11.4.1996 passed by Civil Judge (Junior Division) North, Lucknow rejecting petitioner's objection under Section 47, C.P.C. in Execution Case No. 22 of 1993 and the order dated 18.11.1997 passed by XIVth Additional District Judge, Lucknow dismissing petitioner's Civil Revision No. 52 of 1996 and confirming executing court's order dated 11.4.1996. The facts, in brief, giving rise to the present dispute may be narrated as under.

(2.) A partnership came in existence on 21.5.1965 between Kewal Krishna Khosla, petitioner (now deceased and substituted by his heirs and legal representatives) and Som Nath (now deceased and substituted by his heirs and legal representatives) to carry on business of medicines and allied goods in the name and title of "M/s. Chemical Traders". The business was to run in a shop forming part of building situate at Tulsidas Marg Chowk, Lucknow, owned by Som Nath. He (Som Nath) instituted Suit No. 134 of 1978 seeking following reliefs:

(3.) Pleading in the plaint are that plaintiff, Som Nath had communicated dissolution of partnership vide notice dated 1.3.1978 submitted to Kewal Krishna Khosla and thus rendition of accounts and restoration of individual partner's property was necessary.

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KEWAL KRISHNA KHOSLA Vs. ADDITIONAL DISTRICT JUDGE XIVTH

Referred Judgements :-

JUDGEMENT

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